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[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of West Bengal - Subsection

Section 283(3) in West Bengal Municipal Act, 1993

(3)If, within one month of such seizure, the owner of the animal, carcass or flesh fails to appear and prove his claim to the satisfaction of the Chairman or if the owner is convicted of an offence under this Act in respect of such animal, carcass or flesh. the proceeds of any sale under sub-section (2) shall be credited to the Municipal Fund.